Jeewan Beema Sahkari Awas Samiti ... vs Union Of India
2016 Latest Caselaw 3340 ALL

Citation : 2016 Latest Caselaw 3340 ALL
Judgement Date : 31 May, 2016

Allahabad High Court

Jeewan Beema Sahkari Awas Samiti ... vs Union Of India on 31 May, 2016

Bench: Sudhir Agarwal, Prabhat Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 76777 of 2005
 

 
Petitioner :- Jeewan Beema Sahkari Awas Samiti Ltd. & Another
 
Respondent :- Union Of India
 
Counsel for Petitioner :- Prakash Chandra Srivastav,R.K.S.Nisith
 
Counsel for Respondent :- A.S.G.I.,K.C.Sinha,S.C.,S.K.Katiyar
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Prabhat Chandra Tripathi,J.

1. Passed over for the day on account of illness of Sri Prakash Chandra Srivastava and Sri R.K.S. Nisith, learned counsels for petitioners.

2. List in the next cause list.

Order Date :- 31.5.2016

Pravin

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